Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 51] [Entire Act] Union of India - Subsection Section 51(3) in Consumer Protection Act, 2019 (3)In an appeal involving a question of law, the memorandum of appeal shall precisely state the substantial question of law involved in the appeal.
